GOPAL AGGARWAL Vs. M/S. TATA MOTORS

JUDGEMENT

(1.) These two Revision Petitions have been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 14.02.2011 passed by The State Consumer Disputes Redressal Commission, Haryana, hereinafter referred to as the 'State Commission', in Appeals No. 240 of 2007 and No. 244 of 2007 arising from the Order dated 05.12.2006 in Consumer Complaint No. 424 of 2005 passed by The District Consumer Disputes Redressal Forum, Yamunanagar, hereinafter referred to as the 'District Forum'.

(2.) Mr. Gopal Aggarwal, Proprietor, M/s Aggarwal Jewellers, the Petitioner herein, was the Complainant before the District Forum, and is hereinafter being referred to as the 'Complainant'.

(3.) We heard the learned Counsel for the Complainant and the learned Counsel for the Manufacturer, and perused the material on record including inter alia the Order dated 05.12.2006 of the District Forum and the impugned Order dated 14.02.2011 of the State Commission.